NEHA CHAUHAN Vs. HIMANSHU POKHARIYA

JUDGEMENT

(1.) This Transfer Petition has been filed by the Petitioner-wife seeking transfer of proceedings in Original Suit No. 2 of 2018 titled as "Himanshu Pokhariya and Anr. v. Dr. Neha Chauhan" filed under Ss. 7,10 and 25 of the Guardians and Wards Act pending before the Family Court, Bareilly, Uttar Pradesh.

(2.) The petitioner, who is the mother of the child, is a doctor by profession and she works at Bengaluru (Karnataka). The girl child is presently in custody of her father, namely, respondent no.1 and is staying at Bareilly, Uttar Pradesh along with her father and grandparents.

(3.) The girl child was born in the year 2014 and is now seven years old. Taking into consideration various factors including the inconvenience likely to be caused to the child, in case she is called for interaction by the Family Court and after hearing both sides, I am of the considered view that it will be in the interest of justice and equity to transfer the above-said custody proceedings from the Family Court, Bareilly, Uttar Pradesh to the Principal Judge, Family Court at South- East District, Saket (New Delhi).